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Judgment
13 paragraphs · 263 wordsManoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No. 190/2021 of Police Station Rashmi, District Chittorgarh, for the offence punishable under
Sections 363, 344, 366, 376 of IPC and Sections 5(L)/6, 11(iv)/12, 16/17 of POCSO Act, 2012. He has preferred this bail application under Section
439 Cr.P.C.
Learned counsel for the petitioner submits that as per the statement of prosecutrix, she admits that she went with the petitioner at many places with
her own free will and also married with the petitioner. Challan of the case has already been presented. The accused-petitioner is in judicial custody
and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without
expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Sonu S/o Shri Dhuliram Sukhval shall be
released on bail in connection with FIR No.190/2021 of Police Station Rashmi, District Chittorgarh, provided he executes a personal bond in a sum of
Rs.1,00,000/-with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his appearance before that court on
each and every date of hearing and whenever called upon to do so till the completion of the trial.